High Courts04 Aug 2006Allowed
Priya Lotteries Vs The Deputy Commercial Tax Officer
Madras High Court · (2006) 4 MLJ 572 : (2007) 5 VST 425
Tamil Nadu General Sales Tax Act, 1959 — Section 12
COURT ARCHIVE
Madras High Court judgments, 2006
3,035 judgments · page 64 of 152
High Courts04 Aug 2006
Sumathi Vs State
Madras High Court · (2006) 08 MAD CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 309
High Courts03 Aug 2006Dismissed
Jayaram Naidu Vs Sugumar and Sreedharan
Madras High Court · (2006) 08 MAD CK 0169
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 9(3)
High Courts03 Aug 2006
Cholan Roadways Corporation Ltd. Vs Ahmed Thambi and Others
Madras High Court · (2006) ACJ 2703 : (2006) 4 CTC 433 : (2006) 3 LW 1025 : (2006) 4 MLJ 362 : (2007) 1 RCR(Civil) 602
Motor Vehicles Act, 1988 — Section 168
High Courts03 Aug 2006Dismissed
Arulmigu Subramaia Swamy Vs K. Jagadeeswari and Others
Madras High Court · (2006) 08 MAD CK 0038
High Courts03 Aug 2006Dismissed
Manohar Ahuja Vs State
Madras High Court · (2006) 08 MAD CK 0031
Penal Code, 1860 (IPC) — Section 120B, 173, 201, 227, 228Prevention of Corruption Act, 1988 — Section 13, 13(2)
High Courts03 Aug 2006
The New India Assurance Co. Ltd. Vs Tamilselvi and Others
Madras High Court · (2006) 08 MAD CK 0027
High Courts02 Aug 2006Allowed
R. Shanmugaiah Vs P.S. Lakshmanakumar, Regional Transport Authority and The State Transport Appellate Tribunal
Madras High Court · (2006) 08 MAD CK 0161
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 102, 2(40), 70, 71, 72Tamil Nadu Motor Vehicles Rules, 1989 — Rule 248, 3
High Courts02 Aug 2006Allowed
S. Sundarasamy Vs S. Saraswathy
Madras High Court · (2006) 08 MAD CK 0144
High Courts02 Aug 2006Dismissed
Raju alias Balachandran, Raj Kumar and Sekar Vs State
Madras High Court · (2006) 08 MAD CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 341
High Courts02 Aug 2006Allowed
Karuppannan Vs Thavasiappan and President Gobichettipalayam Co-operative Society Limited
Madras High Court · (2006) 4 LW 971 : (2006) 4 MLJ 706
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35
High Courts02 Aug 2006Allowed
M. George Ravi Shekeran and Others Vs Oil and Natural Gas Corporation Limited and Others
Madras High Court · (2006) 08 MAD CK 0120
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts02 Aug 2006Allowed
V. Kanniammal Vs Anjalakshiammal (Died) and Others
Madras High Court · (2006) 4 MLJ 1348
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 20Transfer of Property Act, 1882 — Section 53A
High Courts02 Aug 2006
Minaxi V. Nandankar, Nikhil V. Nandankar and Apeksha V. Nandankar 2 and 3 minors rep. by their mother and next friend Minaxi V. Nandankar Vs Metropolitan Transport Corporation Ltd.
Madras High Court · (2007) 1 LW 77
High Courts02 Aug 2006Allowed
Arunachalam Vs State
Madras High Court · (2007) 1 LW(Cri) 238
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 2, 21, 405
High Courts01 Aug 2006Allowed
The Management of Tamilnadu, Electricity Board Vs The Presiding Officer, I Additional Labour Court and M. Ganesan
Madras High Court · (2006) 08 MAD CK 0200
Industrial Disputes Act, 1947 — Section 2
High Courts01 Aug 2006Dismissed
The Management of Madura Cement Pvt. Ltd. Vs The Presiding Officer, Principal Labour Court and Others
Madras High Court · (2006) 3 LLJ 955
Industrial Disputes Act, 1947 — Section 2A
High Courts01 Aug 2006
The Management, 2716 Sencottai Primary Agricultural Co-Op. Bank Vs Deputy Commissioner of Labour (Appellate Authority under Tamil Nadu Shops and Establishment Act) and S. Mariappan
Madras High Court · (2006) 08 MAD CK 0195
Constitution of India, 1950 — Article 21Tamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts01 Aug 2006Allowed
M/s. Indian Rare Earths Ltd., Manavalakurichi Plant, Manavalakurichi - 629252 Vs C. Sukumaran and V. Subramanian
Madras High Court · (2006) 08 MAD CK 0171
Industrial Disputes Act, 1947 — Section 2(k)
High Courts01 Aug 2006Dismissed
Siva Cotton Mills (India) Pvt. Ltd. Vs The Superintending Engineer Madurai Electricity Distribution Circle
Madras High Court · (2006) 08 MAD CK 0159
Tamil Nadu Electricity Supply Code, 2004 — Rule 5(4)